- (1.) These appeals are directed against the order of the A. P. Administrative tribunal, Hyderabad dated 15/04/1987 directing the State government to consider the cases of officers for promotion to the category of Additional Director of Medical and Health Services and equivalent posts on the basis of seniority including service in their lower cadre.
(2.) The appointment in A. P. Medical and Health Services is regulated by the statutory rules called "the Special Rules for the A. P. Medical and Health Services, 1982" (called shortly as the "rules").
(3.) All the respondents were originally recruited as Civil Assistant Surgeons upon selection by the State public service commission. The minimum qualification for Civil Assistant Surgeon is MBBS. The post of Civil Assistant Surgeon is equivalent to the post of Assistant Professor. They are inter-transferable posts but a post-graduate degree is necessary for posting as Assistant Professor. The Civil Assistant Surgeon is also posted as Tutor in the teaching side if he has no post-graduate degree qualification. In the select list prepared by the Public Service Commission, respondents 1 to 12 were ranked above the other respondents, but they were not considered for promotion to the category of Additional Director and other equivalent posts. Their juniors in the original cadre were appointed to such posts, and that was their grievance before the A. P. Administrative tribunal.;